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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(c) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959

(c)On the date and time appointed, or on any other date and time to which the Collector may adjourn the enquiry for sufficient, reason, such Collector shall, after hearing such persons as appear, ascertain the person to be regarded as the natural guardian;